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[Cites 0, Cited by 0] [Section 457] [Entire Act]

State of Karnataka - Subsection

Section 457(1) in Karnataka Municipal Corporations Act, 1976

(1)If the occupier of any building or land prevents the owner from carrying into effect in respect thereof any of the provisions of this Act the Commissioner may by an order require the said occupier to permit the owner, within eight days from the date of service of such order, to execute all such works as may be necessary.